REGENT COMPUTRONICS PVT. LTD.

RAMRAO LAXMIKANT SHIRKHEDKAR Appellant

V/S

ACCOUNTANT GENERAL, MAHARASHTRA Respondents

Referred Judgements :-

RANGER V. GREAT WESTERN RLY.CO. [REFERRED TO]
SPACKMAN V. PLUMSLEAD BOARD OF WORKS [REFERRED TO]
REX V. SUSSEX JUSTICES EX PARTE MCCARTHY [REFERRED TO]
REX V. ESSEX JUSTICES EX PARTE PARKINS [REFERRED TO]
FRANKLIN V. MINISTER OF TOWN AND COUNTRY PLANNING [REFERRED TO]
LOCAL GOVT. BOARD V. ARLIDGE [REFERRED TO]
J.H.OIL MILLS,RAIPUR V. ASSISTANT COLLECTOR,CENTRAL EXCISE [REFERRED TO]
MALKHANSINGH V. INSPECTOR OF CENTRAL EXCISE,P.I. [REFERRED TO]
NEW PRAKASH TRANSPORT COMPANY LIMITED VS. NEW SUWARNA TRANSPORT COMPANY LIMITED [REFERRED TO]
UNION OF INDIA VS. T R VARNA [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
SITA RAM GOEL VS. MUNICIPAL BOARD KANPUR [REFERRED TO]
GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
BURN AND COMPANY LIMITED THE WORKMEN OF BURN AND COMPANY LIMITED VS. THEIR WORKMEN: BURN AND COMPANY LIMITED [REFERRED TO]
GULLAPPALLI NAGESWARARAO CHENNUPATI SATYANARAYANA V SOMASANKARA SASTRY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
INDIA GENERAL NAVIGATION AND RAILWAY COMPANY LIMITED VS. THEIR WORKMEN [REFERRED TO]
SWADESHI INDUSTRIES LIMITED VS. ITS WORKMEN [REFERRED TO]
MANAGEMENT OF CHANDRAMALAI ESTATE ERNAKULAM VS. ITS WORKMEN [REFERRED TO]
STATE OF MADHYA PRADESH VS. CHINTAMAN SADASHIVA WAISHAMPAYAN [REFERRED TO]
ALL INDIA BANK EMPLOYEES ASSOCIATION THE STATE BANK OF INDIA STAFF UNION PETITIONERS ATTORNEY GENERAL FOR INDIA THE PUNJAB NATIONAL BANK EMPLOYEES ASSOCIATION ALL INDIA STATE BANK STAFF FEDERATION VS. NATIONAL INDUSTRIAL TRIBUNAL:NATIONAL INDUSTRIAL TRIBUNAL BANK DISPUTES :NATIONAL INDUSTRIAL TRIBUNAL BANK DISPUTES [REFERRED TO]
KAMESHWAR PRASAD VS. STATE OF BIHAR [REFERRED TO]
MADAN GOPAL RUNGTA THE TATA IRON STEEL CO LIMITED VS. SECRETARY TO GOVERNMENT OF ORISSA :SECRETARY TO GOVERNMENT OF ORISSA [REFERRED TO]
S VASUDEVAN VS. S D MITAL [REFERRED TO]
BARKATALI VS. CUSTODIAN GENERAL OF EVACUEE PROPERTY OF INDIA [REFERRED TO]
EAST INDIA COMMERCIAL LTD. VS. COLLECTOR OF CUSTOMS [REFERRED TO]

JUDGEMENT

(1.) This judgment will also dispose of Special Civil Application No. 240 of 1961.

(2.) Special Civil Application No. 175 of 1961 is filed by one Shri R.D. Shirkhedkar. He was serving in the Office of respondent No. 2, the Senior Deputy Accountant General, Maharashtra, (Nagpur Branch), at Nagpur as a Superintendent in the Subordinate Accounts Service Class III. He joined the Office of the Accountant General, Central Provinces and Berar, in the year 1940 and was confirmed as a Superintendent in 1953. On reorganisation of the State he was allocated to the State of Bombay. The petitioner's case is that he is a member of the Civil Audit find Accounts Association of Class III employees in the office of respondent No. 2 at Nagpur. Between 1954 to 1958 the petitioner was the President of the Association at Nagpur.

(3.) In Special Civil Application No. 240 of 1961, the petitioner is Narayan Narhar Deshpande. He joined the service in the Indian Audit and Accountants Department at Nagpur as an Upper Division clerk under the control of the then Accountant General, Madhya Pradesh, in 1949. He was confirmed as an Upper Division clerk in 1951. Consequent on the reorganisation of the States in 1956, his services were allocated in the Audit Office of the new State of Bombay from 1-11-1956 and thereafter in the State of Maharashtra under the control of the Accountant General, Maharashtra State.

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RAMRAO LAXMIKANT SHIRKHEDKAR Vs. ACCOUNTANT GENERAL MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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